PR. COMMISSIONER OF INCOME TAX vs. M/S WIPRO LIMITED

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ITA/210/2022HC KarnatakaKAHC01018316202107 November 2022Bench: P.S.DINESH KUMAR,T.G. SHIVASHANKARE GOWDA4 pages
AI SummaryPartly Allowed

What did the High Court hold?

The High Court held that questions 1-12, 14, 15, 18, and 19 were covered against the Revenue and in favour of the assessee. Questions 13, 16, and 17 were kept open, and parties were to be governed by the outcome of a pending Supreme Court case.

What were the facts?

The Revenue filed an appeal against an ITAT order concerning assessment year 2009-2010. The Revenue sought to include a question of law regarding the inclusion of VAT/GST in export turnover for Section 10A deduction. The High Court noted that several issues were covered by its previous decision in the assessee's own case.

What were the issues?

Whether VAT/GST should be included in export turnover for Section 10A deduction, and whether the High Court's previous decision on this matter was final.

Which sections of the Income-tax Act were involved?

Section 10A

AI-generated summary — verify with the full judgment below

1 ITA No. 210/2022

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 7TH DAY OF NOVEMBER, 2022 PRESENT THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR AND THE HON'BLE MR. JUSTICE T.G.SHIVASHANKARE GOWDA INCOME TAX APPEAL NO. 210 OF 2022 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX BMTC COMPLEX, KORAMANGALA BENGALURU 2. ADDITIONAL COMMISSIONER OF INCOME TAX RANGE -12 BENGALURU …APPELLANTS (BY SHRI. E.I. SANMATHI, ADVOCATE)

AND: M/S. WIPRO LIMITED DODDAKANNELLI SARJAPUR ROAD BENGALURU-560 025 PAN:AAACW 0387 R …RESPONDENT (BY SHRI. SANDEEP HUILGOL, ADVOCATE)

THE ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 05.10.2020 PASSED IN IT(TP)A NO.151/BANG/2014, FOR THE ASSESSMENT YEAR 2009-2010 PRAYING TO DECIDE THE FOREGOING QUESTION OF LAW AND / OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON'BLE COURT AS DEEMED FIT AND ETC., THIS ITA, COMING ON FOR ADMISSION, THIS DAY, P.S. DINESH KUMAR J., DELIVERED THE FOLLOWING:

Digitally signed by ANUSHA V Location: High Court Of Karnataka

2 ITA No. 210/2022

JUDGMENT

Heard Shri E.I.Sanmathi, learned standing counsel for the Revenue and Shri Sandeep Huilgol, learned advocate for the respondent.

2.

At the outset, Shri Sanmathi seeks leave to include the following question of law in this appeal.

"19. Whether on the facts and circumstances of the case the Tribunal was right in directing the Assessing Authority to include VAT/GST in the export turnover since export profits realized by the assessee is said to include the said VAT/GST for the purpose of computing deduction under section 10A of the Act by placing reliance on the decision of this Hon'ble Court in case of assessee's own case though the said issue has not reached finality and when Revenue has filed SLP's before the Hon'ble Apex Court?"

3.

Shri Huilgol has no objection. Permission is granted and the above question shall be treated as question No.19. 4. Shri Huilgol submits that questions No.1 to 12, 14, 15, 18 and 19 are covered against the Revenue by decision of this Court in M/s. Wipro Limited

3 ITA No. 210/2022

Vs. The Deputy Commissioner of Income Tax1 and the said submission is not disputed by Shri Sanmathi. 5. As prayed by Shri Sanmanthi, questions No.13, 16 and 17 are kept open. 6. Shri Sanmathi submits that the issues involved in this appeal are subject matter of C.A.No.5391/2016 pending consideration before the Apex Court and prays that this court may hold that the parties shall be governed by the final outcome in the said case. Shri Huilgol has no objection. 7. Hence, the following;

ORDER

(i) This appeal is disposed of holding that questions No.1 to 12, 14, 15, 18 and 19 are covered against the Revenue and in favour of the assessee;

1 ITA No.879/2008 & connected matters. (D.D.25.03.2015)

4 ITA No. 210/2022

(ii) Questions No.13, 16 and 17 are kept open; and

(iii) Parties shall be governed by the outcome in C.A.No.5391/2016.

8.

In view of disposal of this appeal, I.A.No.1/2021 does not survive for consideration and the same stands disposed of.

No costs.

Sd/- JUDGE

Sd/- JUDGE

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